JAI PAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) The Subordinate Services Selection Board, Haryana had advertised ten posts of Warders for Jails on January 7,1990. It is averred that in pursuance to this advertisement names of 27 persons were recommended by the Board to the State Government. The petitioner was one of the candidates. He was not selected. Aggrieved by the selection of various persons, the petitioner had approached this court through the present writ petition.

(2.) The respondents have not filed any written statement. However, Mr. Jaswant Singh, appearing for the respondents, states that the recommendation of the Board was not accepted by the Government and consequently no appointment was made from amongst the persons whose names had been recommended by the Board in pursuance to the impugned recommendation. He further submits that the Board was directed to make a fresh selection. Learned counsel for the petitioner concedes that the petitioner was interviewed for a second time. In this situation, this petition has become infructuous. If the petitioner is aggrieved by the fresh selection made by the Board, he would be entitled to file a fresh petition on the same, similar or other grounds.

(3.) This petition is dismissed as having become infructuous. No costs.